Section 48(1) in The Goa, Daman and Diu Public Health Act, 1985
(1)In the event of the prevalence or threatened outbreak of any infectious disease in any local area, or of any unusual mortality therein, the local authority concerned shall provide such additional staff medicines, appliances, equipments and other things as may, in the opinion of the Health Officer, be necessary for the treatment of such infectious diseases and preventing it from spreading or for investigating the cause of such mortality and preventing it, as the case may be:Provided that, if the local authority does not agree with the opinion of the Health Officer, the matter shall be referred to the Director whose decision shall be final.
